Section 5 in Maharashtra Electricity Regulatory Commission (Standards of Performance of Distribution Licensees, Period for Giving Supply and Determination of Compensation) Regulations, 2014
5. Quality of Supply and System of Supply.
- 5.1 Except with the written consent of the consumer or with the prior approval of the Commission, the Distribution Licensee shall not permit the voltage at the point of supply to vary from the declared voltage as under :-(a)in the case of low or medium voltage, by more than 6 per cent, or ;(b)in the case of high voltage, by more than 6 per cent on the higher side or by more than 9 per cent on the lower side;(c)in case of extra-high voltage, by more than 10 per cent on the higher side or by more than 12.5 per cent on the lower side.(d)The Distribution Licensee shall control the harmonics level at the point of supply in accordance with that prescribed by the IEEE STD 519-1992, namely "IEEE Recommended Practices and Requirements for Harmonic Control in Electrical Power Systems" and corresponding standard as may be specified in accordance with clause (c) of sub-section (2) of Section 185 of the Act.5.2Except where otherwise previously approved by the Authority, the Distribution Licensee shall give supply of energy on the following systems, namely-(a)Low voltage - Direct current Two wires or Alternating current single phase, 50 cycles.(b)Medium voltage - Direct current Three wire or Alternating current three phase - Four wire, 50 cycles;(c)High voltage - Alternating current three phases, 50 cycles.5.3Except where otherwise previously approved by the Authority, the classification of installations shall be as follows :-(a)AC system(i)Two wires, single phase, 230/240 volts - General supply not exceeding 40 amperes.(ii)Four/Three wires, three phase, 230/240 volts between phase wire and neutral or 400/415 volts between the phases/lines and contract demand not exceeding 80 kW/ 100 kVA in all areas, except in Municipal Corporation areas where such limit would be 150 kW/ 187kVA :Provided that in case of multiple consumers with contract demand more than 150 kW/187 kVA, in the same building/premises as a single point supply in the Municipal Corporation areas where such limit would be 480 kW/600 kVA :(iii)Three phase, 50 cycles, 11 kV - all installations with contract demand above the limit specified in the clause (ii) and up to 3000kVA :Provided that in Mumbai Metropolitan Region or in case of supply to an installation through an express feeder in other area, the contract demand limit would be 5000 kVA.(iv)Three phase, 50 cycles, 22 kV - all installations with contract demand above the limit specified in the clause (ii) or clause (iii) and up to 7500 kVA :Provided that in Mumbai Metropolitan Region or in case of supply to an installation through an express feeder in other area, the contract demand limit would be 10,000 kVA.(v)Three phase, 50 cycles, 33 kV - all installations with contract demand above the limit specified in the clause (ii) or clause (iii) or (iv) above and up to 10,000 kVA :Provided that in Mumbai Metropolitan Region or in case of supply to an installation through an express feeder in other area, the contract demand limit would be 20,000 kVA(vi)Three phase, 50 cycles, Extra High Voltage - all installations with contract demand above the limit specified in the clause (iv) or clause (v).(b)D.C. system(1)Two-wire 130 volts(i)General supply not exceeding 10 amperes(ii)Motive power installations upto 1 BHP in aggregate(2)Three wire, 460 volts between outers - Motive power installations of over 1 BHP :Provided that in case the consumer who is eligible for single phase connection wants to avail supply at three phases, or any consumer who seeks supply at the voltage level higher than its eligible voltage, such consumer can avail such supply by incurring required expense :Provided further, the licensee may release electricity supply at the voltage lower than the specified above only under exceptional circumstances by charging voltage surcharge determined by the Commission from time to time. The distribution licensee shall ensure that the supply is provided at the specified voltage within a period of one year.Complaints regarding Voltage Variation5.4On receipt of a voltage variation complaint, the Distribution Licensee shall verify if the voltage variation is exceeding the limits specified and upon confirmation, the Distribution Licensee shall :-(a)ensure that the voltages are brought within the specified limits, within 2 days of the receipt of a complaint, provided that the fault is identified to a local problem on the transformer;(b)ensure that the voltages are brought within the specified limits, within 10 days of the receipt of a complaint, provided that no expansion/enhancement of the network is involved; and(c)resolve the complaint within 120 days, provided that if up-gradation of the distribution system is required.5.5In the cases where a new substation is required to be erected to resolve the voltage variation complaints, the Distribution Licensee shall, within one year of the receipt of such a complaint, complete the erection and commissioning of such substation. In such cases, the Distribution Licensee shall inform the consumer about the likely time period required for resolution of the complaint.
